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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in The U.P. Sheera Niyantran Niyamavali, 1974

(1)The owners of distilleries shall maintain a record of all molasses including the molasses of captive consumption received, utilised for distillation, and the balance in a register in Form M.F.6 Part 1st and 2nd as appended to these rules and shall submit to the Controller a true monthly abstract, of the receipt, utilisation and balance at the distillery each month in form M.F. 10 on 5th of each month following. The same will also be uploaded on the designated portal of Excise Department.